SHEKHAR PATONA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This Court perused the material available on record.

(3.) The petitioners have been arrested in connection with FIR No.183/2021 of Police Station Jhalarapatan, District Jhalawar for the offences punishable under Ss. 147, 148, 341, 323, 307, 149 IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.